D.K.Jain,J. - (1.) Leave granted in SLP (C) Nos. 35323-35324 of 2010.
(2.) This batch of appeals, by grant of leave, arises out of judgments and orders dated 17th October 2001 in C.C.E.S. No. 4 of 2001, 21st October, 2003 in C.E.C. 11, 12, 13 of 2003 and C.E.C. No. 122 of 2003 passed by the High Court of Punjab & Haryana; 6th November 2009 in Review application No. 29356 of 2008 and 8th July 2010 in C.E. Reference application No. 113 of 2000 both passed by the High Court of Judicature at Allahabad. By the impugned judgments, in the main reference applications, filed by the Commissioner of Central Excise, under Section 35H of the Central Excise Act, 1944 (for short "the Act"), the questions referred by the Customs, Excise and Gold (Control) Appellate Tribunal, as it then existed, (for short "the Tribunal") have been answered in favour of the Assessee and the review applications preferred by the Commissioner against the said judgments have been dismissed.
(3.) Since all the appeals involve a common question of law, these are being disposed of by this common judgment. However, to appreciate the controversy, the facts emerging from C.A. No. 3400 of 2003 are being adverted to. These are as follows:;